PARAMMA Vs. NABISAB

JUDGEMENT

(1.) The claimant in MVC.No.96/2007 on the file of the Additional M.A.C.T, Saundatti, ("the Tribunal" for short) is before this Court impugning the judgment and award dtd. 16/4/2010 dismissing the claim petition with cost of Rs.2,000.00.

(2.) The parties are referred to as per their ranks before the Tribunal for the sake of convenience.

(3.) Brief facts of the case are that, the appellant as the claimant filed the claim petition under Sec. 166 of Motor Vehicles Act, before the Tribunal in MVC.No.96/2007 against respondent Nos.1 & 2 being the insured and insurer of the motorcycle bearing registration No.KA.26/J-5964, contending that the said motorcycle hit her on 27/10/2006 at 7.00 p.m while she was standing at Hombal Plot Bus stop. As a result, she sustained injuries. Pillion rider of the motorcycle also fell down and sustained injuries. The claimant sustained fracture of neck femur(left) and contusion over left knee apart from internal injuries. She was immediately shifted to Shreyas Orthopedics and Trauma Centre at Hubli and taken treatment as an inpatient for 15 days. She spent Rs.25,000.00 towards medical expenses. She suffered permanent disability due to injuries suffered by her. Therefore, she prayed for awarding compensation by allowing the claim petiton.